HIGH COURT OF KARNATAKA Vs. PEIRYA SWAMY

JUDGEMENT

(1.) This is a suo motu contempt proceedings initiated by High Court of Karnataka against accused to take action against Regional Manager with regard to disobeying the order dated 19.03.2015 passed in MFA 10536/2012, MFA 10537/2012 and MFA 10538/2012 and punish the accused herein in accordance with law in the ends of justice.

(2.) Brief facts leading to contempt petition are as under:

(3.) Aggrieved by said order the claimants preferred Miscellaneous First Appeal before this Court in MFA Nos. 10536/2012, 10537/2012 and 10538/2012.